Rajesh K vs Kseb Limited And Ors

This writ petition is filed seeking the following reliefs:

i. To issue a writ of mandamus, order or any other appropriate writ, order or direction commanding the 2nd respondent to consider Exhibit P5 representation, within a time limit to be stipulated by this Hon'ble Court;

ii. To declare that the petitioner is entitled to a transfer to the Ernakulam Geographical Area on the grounds that the petitioner has completed 5 years of outstation service, he belongs to the Scheduled Caste Community and that his wife is employed in the Defence Service at Ernakulam and she is physically challenged on account of Locomotor Disability to the extent of 50 per cent;

Heard the learned Counsel for the petitioner and the learned Standing Counsel appearing for respondents 1 and 2.

It is submitted by the learned Counsel for the petitioner that seeking orders with regard to the general transfer, the petitioner has approached the 2nd submitted that the accordance with law. respondent preferring Ext.P5 representation. It is said representation is liable to be considered in

There will accordingly be a direction to the 2nd respondent to take up, consider and pass orders on Ext.P5 representation, within a period of two months from the date of receipt of a copy of this judgment.

The writ petition is ordered accordingly.